SMT. SAVITRI SOLANKI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner is a retired Assistant Teacher of an attached primary section of an Intermediate College. She is aggrieved by the order of the Director of Education (Secondary), U.P., Allahabad dated 06th January, 2016, whereby her claim with regard to General Provident Fund and full pension has been rejected.

(2.) The essential facts are that Maharaj Surajmal Inter College, Raja Mandi, Agra (for short, the "institution") is a recognised institution. The State has enlisted it for the grant-in-aid. The affairs of the institution are regulated under the provisions of the Intermediate Education Act, 1921 and the Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971. The institution has an attached primary section also, which too was on the grant in-aid list since 1989.

(3.) The petitioner was appointed on 25th July, 1979 as an Assistant Teacher in the primary section of the institution. Later, she earned her promotion in L.T. Grade and continued on the said post till her retirement on 30th June, 2015 after completing about 35 years' of regular service. Her papers for the terminal benefits were transmitted to the third respondent. It appears that her subscription towards G.P.F. was deducted since November, 1990 to November, 1991, thereafter the deduction of G.P.F. from her salary was suddenly stopped by the respondent authorities without any reason and again they started deductions from November, 2002 which continued till February, 2015.